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[Cites 0, Cited by 1] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)[ The Director of agricultural marketing may by notification declare a place licenced under section 72C in the market area to be a private market yard or farmer - consumer market yard as the case may be as may be specified in the notification for marketing of notified agricultural produce.] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007]